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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in Orissa Pani Panchayat Act, 2002

(3)The Committee constituted under Sub-section (1) and (2) may exercise such powers and functions as may be necessary to-
(i)lay down the policies for implementation of the provisions of this Act; and
(ii)give such directions to any Farmer's Organisation, as may be considered necessary, in exercising their powers and performing their functions in accordance with the provisions of this Act.